High Courts30 Aug 1972Allowed
G. Ramaswamy and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1973) 32 STC 309
Andhra Pradesh General Sales Tax Act, 1957 — Section 5, 5(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1972
149 judgments · page 3 of 8
High Courts29 Aug 1972
A. Subhaschandra Bose (Accused) Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1973) 2 AnWR 344 : (1973) CriLJ 503
Criminal Procedure Code, 1898 (CrPC) — Section 190, 204Penal Code, 1860 (IPC) — Section 212, 224, 353
High Courts29 Aug 1972
Additional Commissioner of Income Tax Vs Income Tax Appellate Tribunal and Another
Andhra Pradesh High Court · (1975) 100 ITR 483
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 117(1), 121, 121(1), 130(1), 130(2)
High Courts22 Aug 1972
Y. Lakshmaiah Vs Esso Eastern Inc. and Others
Andhra Pradesh High Court · AIR 1974 AP 32
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(1)
High Courts19 Aug 1972
V.T.V. Ramanuja Swamy (Dead) and Others Vs Ram Gnaneshwar
Andhra Pradesh High Court · AIR 1973 AP 38
Civil Procedure Code, 1908 (CPC) — Section 100Succession Act, 1925 — Section 214(1)
High Courts16 Aug 1972
Atchantala Kamalamma Vs Bannuru Rajappa and Another
Andhra Pradesh High Court · (1973) CriLJ 1717
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1898 (CrPC) — Section 195, 476, 477, 478, 479Penal Code, 1860 (IPC) — Section 191, 193, 195, 49, 70
High Courts16 Aug 1972
Kotagiri Vidhyadhara Rao and Others Vs Kotagiri Venkata Konda Satya Lalitadevamma
Andhra Pradesh High Court · AIR 1974 AP 38
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 12, 13, 14, 3Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22, 23, 25
High Courts14 Aug 1972Allowed
Venkatarama and Co. Vs Additional Commercial Tax Officer and Another
Andhra Pradesh High Court · (1973) 32 STC 263
High Courts11 Aug 1972
Mc Leod and Co. Ltd. and Others Vs Gummalla Narasimha Rao and Another
Andhra Pradesh High Court · (1973) CriLJ 1486
Criminal Procedure Code, 1898 (CrPC) — Section 177, 179, 253Penal Code, 1860 (IPC) — Section 120B, 193, 211, 403, 420
High Courts10 Aug 1972
Srimanthu Rajah Yarlagadda Sivarama Prasad Bhadur Zamindar Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1973 AP 281
Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 15Evidence Act, 1872 — Section 114
High Courts08 Aug 1972
Bhimavarapu Subba Reddy and Another Vs B. Nagireddy and Another
Andhra Pradesh High Court · AIR 1973 AP 184 : (1973) 1 APLJ 263
High Courts04 Aug 1972
Gadde Koteswara Rao and Others Vs The State
Andhra Pradesh High Court · (1974) CriLJ 81
Penal Code, 1860 (IPC) — Section 147, 302, 34
High Courts04 Aug 1972
Manne Kishtiah and Others Vs The Revenue Divisional Officer, Medak, Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1972 AP 276
Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Act, 1965 — Section 2, 4
High Courts02 Aug 1972
Dasari Jayachandra Prasad and Others Vs Dasari Venkata Subbaiah and Others
Andhra Pradesh High Court · AIR 1973 AP 214
High Courts02 Aug 1972Dismissed
The Deputy Commissioner, Commercial Taxes and Another Vs Shah Tarac and Sowbhagamal and Others
Andhra Pradesh High Court · (1973) 31 STC 476
Andhra Pradesh General Sales Tax Act, 1957 — Section 9
High Courts31 Jul 1972
K. Ch. Venkataratnam Vs Commissioner of Gift-tax
Andhra Pradesh High Court · (1974) 95 ITR 277
Gift Tax Act, 1958 — Section 26(2)
High Courts31 Jul 1972
Commissioner of Income Tax Vs Hyderabad Deccan Liquor Syndicate
Andhra Pradesh High Court · (1974) 95 ITR 130
Hyderabad Income Tax Act, 1357 — Section 30, 30(2), 46
High Courts25 Jul 1972
Dugginallakshmana Rao Vs Duggina Kakshmi Katamma and Others
Andhra Pradesh High Court · AIR 1973 AP 302
Hindu Adoptions and Maintenance Act, 1956 — Section 23
High Courts21 Jul 1972
The Public Prosecutor (A.P.) Vs Chowdari Tejeswari Rao and Another
Andhra Pradesh High Court · (1973) CriLJ 320
Criminal Procedure Code, 1898 (CrPC) — Section 154, 435, 439Penal Code, 1860 (IPC) — Section 173, 302
High Courts17 Jul 1972
R. Rajamma Vs Avula Saraswathamma and Others
Andhra Pradesh High Court · AIR 1973 AP 132 : (1973) 1 APLJ 62
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92(1), 11